SHAILENDRA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Shailendra Yadav who is the informant of Rajpur PS Case No. 21 of 2014 has challenged the judgment dtd. 15/5/2018 passed in Sessions Trial No. 232 of 2014.

(2.) In Sessions Trial No. 232 of 2014, Nemdhari Yadav, Parmeshwar Yadav and Prabhu Yadav faced the trial on the charge under Sec. 302/34, 201/34 and 120-B/34 of the Indian Penal Code. The informant has made a statement before the officer-in-charge of Rajpur police station that in the evening of 20/4/2014 he was returning home with his father and when they reached near Chiridir dam he stopped there for a while to answer the nature's call. After some time, he heard cries of his father and when he reached near him he saw that Pradeep Yadav, Shyamdeo Yadav, Dhaneshwar Yadav, Prabhu Yadav, Vijay Yadav, Parmeshwar Yadav and Nemdhari Yadav were trying to conceal the dead body of his father.

(3.) During the trial, fourteen witnesses were examined by the prosecution to support the aforesaid charge framed against the accused persons who are the respondent Nos. 2 to 4 (hereinafter referred to as 'the respondents').